SRI ANAND MARUTHI MULAGE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure (Cr.P.C.) seeking quashing of investigation in Crime No.620 of 2019 of P.S. Mailardevpally, Cyberabad District, registered against the petitioners/A-2 and A-3 for the offences punishable under Sections 420, 468, 471, 506 and 199 of the Indian Penal Code.

(2.) Though the learned counsel for the petitioners/A-2 and A-3 filed the present petition for quashing of investigation in Crime No.620 of 2019, he restricts his prayer seeking a direction to the Investigating agency to follow the procedure prescribed under Section 41-A of the Cr.P.C. and the guidelines prescribed by the Apex Court in Arnesh Kumar v. State of Bihar and another, 2014 AIR(SC) 2756.

(3.) Learned Additional Public Prosecutor would submit that the directions of the Apex Court have to be followed and implemented.